K.MANIVEL Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.S.C.No.2 of 2014 on the file of the Sessions Judge, Mahalir Neethimandram, Fast Track Court, Dindigul. He stood charged for offences under Section 376(2)(1) IPC read with Section 4 of Protection of Children from Sexual Offences Act, 2012 (in short POCSO Act). By judgment dated 06.08.2015, the trial Court convicted him under Section 4 of the POCSO Act and sentenced him to undergo imprisonment for life and to pay a fine of Rs.50,000/-, in default, to undergo simple imprisonment for two years. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

(2.) The case of the prosecution in brief is as follows:

(3.) When the above incriminating materials were put to the accused, he denied the same as false. However, he did not choose to examine any witnesses nor marked any documents on his side. His defence was a total denial. Having considered all the above, the trial Court convicted him under both the charges. That is how, he is before this Court with this appeal.